PAULIENMANG SINGSON Vs. STATE OF MANIPUR

JUDGEMENT

(1.) This is an application for condonation of the delay in preferring the review petition which was filed on 10-5-1995 to review the judgment that was passed on 25-5-1994 in Civil Rule No. 99 of 1986.

(2.) I have heard Mr. Kh. Chonjohn, the learned counsel appearing on behalf of the petitioner and Mr. Gogonchandra, the learned counsel appearing on behalf of the respondents.

(3.) The facts material for disposal of this petition are that some time in the year 1979 A. D. the Government of Manipur took over possession of land measuring 50 hectars belonging to one Lunkhopa now represented by his legal representatives, namely, Shri Paulienmang Singson and two others. Since the Government did not pay any compensation, the petitioners filed an application on 22-9-1981 to the Collector for payment of the compensation money. But the Collector disposed of that application by making an observation that the petitioners would not beentitled to get any sort of compensation until and unless their right, title and interest are decided by the Civil Court. The Collector intimated this decision to the petitioners by his letter dated 4-1-1983. The petitioners therefore, filed a suit, namely O. S. 8 of 1984 in the Court of learned Munsiff, Churachandpur against the Government of Manipur and others. The suit was decreed by the learned Munsiff by his judgment dated 12-6-1984. After obtaining that decree the petitioners approached the Government by filing a representation dated 1-8-1984 for consideration of their claim for payment of compensation but that was not granted. So, after service of demand notice the petitioners, at last, filed Civil Rule No. 99 of 1986 which was disposed of on 25th of May, 1994, after hearing the learned counsel for the parties. By this judgment the respondents i.e. the State of Manipur were directed to issue necessary notification for acquisition of the land in question so that the petitioners might get the compensation money of the aforesaid land within a period of six months. No appeal was filed against this order. But on 10-5-1995 the present petitioners filed an application to review the aforesaid judgment dated 25-5-1994 in Civil Rule No. 99 of 1986 and along with that review application this application for condonation of delay has also been filed.